RAM KALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.S. Malik, learned counsel for the revisionist and Sri Omkar Singh, who has put in appearance on behalf of opposite party No. 2.

(2.) The revision is being finally disposed of at the admission stage with the consent of the counsel for the parties.

(3.) Revisionist, Mrs. Ram Kali, moved an application under Sec. 156 (3) Cr. P.C. praying the Magistrate to direct the police to register a case and investigate the same. The learned Magistrate instead of applying his mind to the facts of the case directed for a police report and after the police report was received the learned Magistrate passed order dated 10.1.96 holding that there were cross-versions of the incident and both sides sustained injuries and he rejected the police report that the application has been moved as Peshbandi.